Section 52(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)Any candidate may withdraw his candidate by notice in writing subscribed by him and delivered to the Returning Officer,-(a)where no appeal is presented under rule 51, on the day immediately following the day after the expiry of the period referred to in sub-rule (1) of rule 51, and(b)where such appeal is made, on the day next following the day on which the decision of the Director is given.
